Nem Singh vs State Of U.P. & Another
2017 Latest Caselaw 1838 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 15518 of 2010
 

 
Applicant :- Nem Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- O.P.Singh
 
Counsel for Opposite Party :- Govt. Advocate,Prashan Kumar Singh
 

 
Hon'ble Raghvendra Kumar,J.

List revised.

Learned counsel for the applicant submits initially a car was furnished by the H.D.F.C. Bank Agra. The proceedings under section 138 Negotiable Instrument Act has been instituted at Agra and subsequent proceeding arising out of the same loan has been instituted at Lucknow.

Learned counsel for the applicant prays for a week time to seek instruction.

Learned counsel for the Opposite Party No.2 submits that the cheques were issued for the satisfaction of the loan to the concerned of Bank at Agra and Lucknow, both the cheques have been dishonoured.

Office is directed to comply the order dated. 22.05.2017 and trace the counter affidavit and place it on record forthwith.

List after two weeks from today.

Interim order, if any, same is extended till the next date of listing.

Order Date :- 4.7.2017

Swati